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State of Karnataka - Section

Section 5 in Prevention of Cruelty to Animals (Karnataka Second Amendment) Act, 2017

5. Amendment of section 22.

- In section 22 of the principal Act, at the end, the following proviso shall be inserted, namely:-"Provided that nothing contained in this section shall apply to conduct of "Kambala" or "Bulls race or Bullock cart race" as the case may be."